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[Cites 0, Cited by 2] [Section 73] [Entire Act]

Bombay Presidency - Subsection

Section 73(1) in The Bombay University Act, 1974

(1)Except as otherwise provided by or under this Act, the Vice-Chancellor and every salaried officer and Teacher of the University shall be appointed under a written contract, which shall be lodged with the Registrar and a copy thereof furnished to the Officer or Teacher concerned, but the contract with the Vice-Chancellor shall remain with the Chancellor and a copy thereof with the Vice-Chancellor.